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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(12) in The Punjab Tenancy Act, 1887

(12)"village-cess" includes any cess, contribution or due which is customarily leviable within an estate and is neither a payment for the use of private property or for personal service, not imposed by or under any enactment for the time being in force;